Section 128 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
128. Order of demolition under Section 12(2) [Sections 12(2) and 25(i)].
- Where a person erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road, in contravention of provision of Section 3 or Section 6 or in contravention of any conditions imposed by these rules or by an order under Section 8 or Section 10, or uses any land in contravention of the provisions of sub-section (1) of Section 7 or Section 10, the Director shall issue an order under sub-section (2) of Section 12 to the person in Form M-VII :Provided that a reasonable opportunity shall be given to the defaulter to show cause by notice in Form M-VI before issuing the said order or demolition.
